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State of Haryana - Section

Section 4 in The Haryana Settlement of Outstanding Dues Act, 2017

4. Repeal and savings.

(1)The Haryana Settlement of Outstanding Dues Ordinance, 2017 (Haryana Ordinance No.1 of 2017) is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.